Section 3(3)(ii) in The Gujarat Metropolitan Planning Committees Act, 2008

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State of Gujarat - Subsection

Section 3(3)(ii) in The Gujarat Metropolitan Planning Committees Act, 2008

(ii)Such officer or officers of the State Government or of any statutory Board, Corporation or Authority having knowledge in the field of economics, planning, engineering, finance or administration, as decided by the State Government, shall be the permanent invitees to the Metropolitan Planning Committee.

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State of Gujarat - Subsection

Section 3(3)(ii) in The Gujarat Metropolitan Planning Committees Act, 2008